Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6A(9)] [Section 6A] [Entire Act] State of Maharashtra - Subsection Section 6A(9)(a) in The Maharashtra Labour Welfare Fund Act, 1953 (a)in respect of which separate accounts have not been maintained, so that any unpaid claims of employees are not traceable, or